Section 7 in Bihar Integrated Check-Post Authority Act, 2011
7. Functions of Authority.
(1)Subject to the provisions of this Act, the Authority shall have powers to establish and manage the facilities of integrated check-posts for tracking goods and vehicles at designated points along the interstate borders and within the State of Bihar.(2)Notwithstanding anything contained in sub-section (1), the Authority may: -(a)plan, construct and maintain roads, terminals and ancillary buildings in order to ensure the smooth functioning of an integrated check-post, other than National Highways and Railways;(b)plan, procure, install and maintain communication, security, goods handling and scanning equipment at an integrated check-post;(c)provide appropriate space and facilities for parking zones, cargo and goods examination yards, warehouses, banks, communication facilities, waiting halls, rest-rooms, telephone facilities, canteen, refreshment stalls, public conveniences, health services and such other services, as may be deemed necessary;(d)construct residential buildings for its employees as well as residential accommodation for staff deployed at integrated check-posts;(e)co-ordinate and facilitate the working of agencies, firms and individuals who have been engaged by it for the operation and maintenance of various services and facilities at the integrated check-posts in accordance with the respective contractual provisions, for the time being in force;.(f)co-ordinate and facilitate the working of various Departments of Government of Bihar, who have been engaged at the integrated check-posts to undertake various activities and discharge duties under respective laws, for the time being in force;(g)take all such steps as may be necessary or expedient for, or may be incidental to, the exercise of any power or the discharge of any function conferred or imposed on it by this Act;(h)undertake any other activity at the integrated check-post in the best commercial interests of the Authority.(i)seek assistance of State Police to ensure peace and security at an integrated check-post.(3)In the discharge of its functions under this section, the Authority may consult such Ministry or Department of the Government of India or of the State Government as it deems necessary, and shall have due regard to the development of integrated check-posts and to the efficiency, economy and safety of such service.(4)The Authority may exercise, on and from the appointed day all such jurisdiction, powers and authority as were exercisable immediately before that date on any matter in relation to: -(a)technical compatibility and operational compatibility between various departments of Government of Bihar providing services at the check-posts;(b)service recipients like general public and services provided by various department /ministry through the integrated check-post;(c)compatibility between various external service providers and service recipients like government departments operating at the check-post and general public,(d)cost sharing arrangements between different departments/Ministries(5)Nothing contained in this section shall be construed as -(a)authorising the disregard by the Authority of any law for the time being in force, or(b)authorising any person to institute any proceeding in respect of duty or liability to which the Authority or its officers or other employees would not otherwise be subject to.
